AZMEERA KAILAS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (previously Sec. 482 of the Code of Criminal Procedure, 1973) by the petitioner-accused, seeking to quash the proceedings against him in C.C.No.39 of 2025 pending on the file of the learned Principal Special Judge for SPE and ACB Cases, Hyderabad (for short 'trial Court'), registered for the offences under Ss. 13(2) read with 13(1)(e) of the Prevention of Corruption Act, 1988 (for short the 'Act').

(2.) Heard Mr. C.Pratap Reddy, learned Senior Counsel representing Mr. C.Sunil Anand, learned counsel for the petitioner and Mr. T.Balamohan Reddy, learned Special Public Prosecutor for ACB appearing for respondent No.1-State.

(3.) Brief facts of the case: